CHINTHABATHINA DHANAMMA Vs. RANJIT KUMAR MAHATO

JUDGEMENT

(1.) The claimants in M.V.O.P.No.1041 of 2017, who are the wife, son and daughter of the deceased, Chennaiah, preferred M.A.C.M.A.No.424 of 2022 under Sec. 173 of the Motor Vehicles Act, 1988, for enhancement of compensation amount.

(2.) The claimants in M.V.O.P.No.1167 of 2017, who are the wife, two children, parents of the deceased, Sambasiva Rao, preferred M.A.C.M.A.No.425 of 2022 under Sec. 173 of the Motor Vehicles Act, 1988, for enhancement of the compensation. The claimants 2 and 3 being minors are represented by their mother, the 1st claimant. The father of the deceased died during the pendency of this appeal.

(3.) The case of the claimants, in brief, is as follows: